N.SANGAININGTHOU SINGH Vs. STATE OF MANIPUR THROUGH THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) HEARD Mr.Kh.Tarunkumar, learned counsel for the petitioner and also Mr.Sundari, learned GA appearing for respondent Nos.1 and 2.

(2.) THE only prayer sought for in the present writ petition is for a direction to the respondents to complete the pending departmental enquiry against the petitioner.

(3.) THE petitioner had approached this court by filing WP(C) No.370 of 2009 assailing the said departmental proceedings for the reason that the CCS (Classification, Control & Appeal) Rules, 1965 is not applicable to the police personnel (non gazetted) to whom the Assam Police Manual Part - I to V had been extended to the State of Manipur, are applicable. This court vide order dated 20.07.2009 had quashed the said departmental proceedings against the petitioner on the ground that the said disciplinary proceedings against the petitioner cannot be initiated by issuing the said Memorandum under Rule 14 of the CCS (CC & A) Rules, 1965. Further this court left to the wisdom of the respondents to take appropriate steps under the relevant provisions of law/manual, if necessary, against the petitioner. Copy of the said order of this court dated 20.07.2009 passed in WP(C) No.370 of 2009 is available at Annexure -A/15 to the present writ petition.